- (1.) The petitioner in this writ application, has prayed for a direction upon the respondents to pay adequate compensation to her for the alleged custodial death of her husband which had occurred while the deceased was under custody at the sub-jail, Simdega.
(2.) The undisputed facts of the case in brief are as follows: The deceased Md. Shamim had sustained injuries on his body as a result of alleged assault made on him by one Md. Rafique, a resident of same mohalla as that of the deceased. In respect of this incident which had occurred on 4.7.2003, a first information report was lodged at the police station. The victim was removed to Sadar Hospital, Simdega where he was given initial treatment, but later, upon being referred by the attending doctor at the Sadar Hospital, Simdega, he was removed to the RIMS, Ranchi.
(3.) After undergoing treatment and upon being cured, he was remanded to judicial custody at sub-jail, Simdega on 13.8.2003. On 22.8.2003, the doctor at the sub-jail, Simdega had examined him and found him to be suffering from Jaundice as appearing from the entries made in the jail hospital register. The doctor had prescribed few medicines and had purportedly advised the jail authorities to remove the patient to the Sadar Hospital on the next day.;